Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Telangana - Section

Section 30 in Telangana Mining Settlements Act, 1956

30. Appeal from orders under section 27 (3) or 28.

- Any person aggrieved by an order passed under section 28 or by a declaration under sub-section (3) of section 27 may appeal to the District Judge, within whose jurisdiction the Mining Settlement is situated, within thirty days from the date of such order or declaration.